National Green Tribunal
Abhishek Shukla vs M/S Ahvs Infra Llp Through Dharmendra ... on 26 April, 2024
Item No. 21 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Physical Hearing with Hybrid VC Option)
Original Application No. 299/2024
1. Abhishek Shukla,
S/o Keshav Prasad Shukla,
Resident of Village Jarar,
Police Station Girwas,
Tehsil Nareni, District Banda,
Uttar Pradesh. ...Applicant
Versus
1. M/s. A.H.V.S. IFRA L.L.P. Gata No. 1166,
Village -Jarar, Tahsil- Naraini, Banda
2. State of Uttar Pradesh
Through Chief Secretary, Government of Uttar Pradesh
Secretariat, 5th Floor, Lucknow-226001
Email: [email protected]
3. Principal Secretary, Environment, Forest and Climate Change
Department,
State of Uttar Pradesh,
17, Rana Pratap Marg, Lucknow, (U.P.), 226001
Email: [email protected]
4. Director, Directorate of Geology and Mining, Uttar Pradesh
Khanij Bhawan 27/8, Raja Ram Mohan Rai Marg,
Lucknow-226001 Phone No. - 0522-2205904
Email: [email protected]
5. Director General of Mines Safety,
Ministry of Labour and Employment, Dhanbad, Jharkhand
Hirapur, Dhanbad, Jharkhand, 826001
Email- [email protected]
6. Uttar Pradesh Pollution Control Board
Through Member Secretary,
Vibhuti Khand, Gomti Nagar, Uttar Pradesh-221301
Email: [email protected]
7. District Magistrate, Banda
District Magistrate Office, Collectorate, Banda-210001 (UP)
Email : [email protected] ...Respondents
O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP
through Dharmendra Kumar Tyagi & Ors. & Ors.
2
Date of hearing: 26.04.2024
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: None for the applicant.
Respondents: Mr. Manoj Kumar, Advocate for the respondent no. 1-
Project Proponent-A.H.V.S. Infra LLP
Mr. Gi. Gi. C. George and Ms. Barkha Singh, Advocates
for Respondents No.2, 3, 5 and 7.
Mr. Mukesh Verma, Advocate for Respondent No. 4.
Mr. Pradeep Mishra, Advocate for Respondent No.6.
Application is registered based on a letter petition received by Post
ORDER
1. Abhishek Shukla s/o Keshav Prasad Shukla resident of Village Jarar, Police Station Girwas, Tehsil Nareni, District Banda, Uttar Pradesh has sent the present letter petition which was treated and registered as Original Application No. 422/2023.
2. In the letter petition the applicant submitted that six mining leases have been allotted in two hills situated in the area of village Jarar. Five crushers have been established in Village Jarar and Chhaneha Purwa. Mining is being done by resorting to illegal blasting which has resulted in damage to the houses of villagers. The crushers are being operated day and night. The crushers do not have any boundary wall. There is no sprinkling of water during operation thereof. The crushers are causing dust and noise pollution due to which the residents are suffering from Asthma and other diseases. Illegal blasting has also affected old temples located on the hills. Illegal mining and blasting are also adversely affecting the wildlife in the area. The roads to the above said villages have been damaged by the overloaded vehicles used for transportation of excavated minor minerals.
O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
3
3. The relevant part of the letter petition enumerating grievances of the applicant is reproduced as under:-
"िवषय: पहाड़ो म अवै ध ा ं ग, मानक िवपरीत चल रही े सर से बरबाद हो रही फसल, न हो रहा पयावरण, सं कट म जनजीवन और िज ेदारों की अनदे खी के स म।
महोदय, िब दु -1 थाना िगरवां ाम जरर म थत दो पहाड़ों म लगभग 6 प े ीकृत ह िजनम 6 इं च का होल करके ा ं ग की जाती है । िजससे पूरा गां व िहल जाता है , ा ं ग का कोई समय भी िनधा रत नहीं है गां व के कई घरों म दरार भी आ गयी ह। ा ं ग के दौरान प र के टु कड़े लोगों के घरो और खे तो म िगरते ह िजससे हर समय जान का खतरा बना रहता है । छोटे से पहाड़ म 5 प ों का ीकृत िकया जाना एक घनघोर लापरवाही है । पहाड़ समा होने से पयावरण को व जीव ज ु ओं को भारी नु कसान हो रहा है ।
िब दु -2 ाम जरर थत पहाड़ म पौरािणक िशव मंिदर है िजसम ितवष बंसत पं चमी म मेला लगता है यहां ब तायक सं ा म रा ीय प ी मोर िवचरण करते ह, हजारों लोगों की आ था जु ड़ी ई है पर जब से अवैध ा ं ग आरं भ ई है तब से सभी मोर गायब ह और पहाड म रहने वाले बं दर, सां प व प ी भी नही ं बचे ह। ा ं ग की वजह से पहाड़ म रहने वाले बंदर लोगों के घरो म घु स रहे ह और नुकसान प ं चा रहे ह।
िब दु -3 ाम जरर व उसके मजरा छिनहापुरवा म 5 े सर लगी ई है िकसी भी े सर म बाउ ीवाल नही है , पानी नही िछड़का जाता है रात और िदन बरावर ड उड़ती है , प र की ड से हजारों बीधा उपजाऊ जमीन थायी प से न होने की कगार पर है । वहीं ामीण लोग िसलकोिसस और अ थमा जै सी बीमा रयों का िशकार हो रहे ह। बगल म ही ाइमरी िव ालय है जहां ब ों के ा पर असर पड़ रहा है ।
िब दु -4 ाम जरर मजरा छिनहा पु रवा, रधवापु रवा म उपजाऊ जमीन के बीच सभी े सर लगी ई ह शासन व सं बिधत िवभागों ारा आं ख मूंदकर व आिफस म बैठकर सव करके अनुमित दी गयी है । िकसान अपनी आखों के सामने फसलों को बरबाद होते दे ख रहा है रात िदन चलने वाली े सरों से िन दू षण हो रहा है ामीण रात म सो नही पाते ह।
िब दु -5 ाम जरर मजरा छिनहापुरवा, रधवापुरवा के सभी रा े पू री तरह से जजर हो चु के ह ओवर लोड प रवहन से सड़के हो चु की ह यहां से िनकलने वाले ओवरलोड टक धूल उड़ाते है जो खेतो म और लोगों के फेफड़ो म जमा होती है ।
िब दु -6 ऐसी ही थित िगरवां के पहाड़ो व े सरों म भी है िगरवां थत गौशाला म गाय मर रही ह और िगरवां थत पौरािणक मंिदर भू ते र बाबा खतरे म है । िगरवां के ामीण ा ं ग की वजह से मौत के साये म जी रहे ह। िब दु -7 थाना िगरवां ाम पतरहा के पहाड़ म थत िशव मं िदर िकशं गुर बाबा का ां गण दरक रहा है और यह पौरािणक मंिदर खतरे म है । पतरहा गां व म होने वाले अवै ध ा से लोगों के घरों की छत दरक गयी है और लोग अपने घरो के आं गन व छतों म नहीं जा पाते ह।
ीमान जी यिद िगरवां , पतरहा व जरर म अवै ध ा ं ग मानक िवहीन े सर संचालन, ओवर लोड प रवहन नही ं रोका गया तो हजारों की सं ा म लोग पलायन कर जाये ग, मौते होगी ं और भयानक पयावरण असं तुलन पैदा होगा िजससे O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.4
दै वीय आपदाय आये गी इसिलए ज ही कायवाही सु िनि त कर। उपरो िलखे गये प के संबंध म सभी सा सं ल ह।"
4. This Tribunal took cognizance and vide order dated 01.08.2023 constituted a joint committee to verify the factual position and take appropriate remedial action in accordance with law and submit factual and action taken report. The relevant part of the order reads as under:-
"...3. Prima facie, the averments made in the application raise questions relating to environment arising out of the implementation of the enactments specified in Schedule I to the National Green Tribunal Act, 2010.
4. In view of the averments made in the application, we consider it appropriate that a Joint Committee be constituted to verify the factual position and take appropriate remedial action. Accordingly, we constitute a Joint Committee comprising of representative of Director, Geology and Mining, Uttar Pradesh, State PCB and District Magistrate, Banda and direct the same to meet within one week, undertake visits to the site, look into the grievances of the applicant, associate the applicant and representative of the concerned project proponents, verify the factual position and take appropriate remedial action by following due course of law and giving opportunity of being heard to the project proponents. The Committee shall also give factual status on compliance by the Project Proponents with EC and CTE/CTO conditions and shall also report about damage caused to the houses of villagers and environment due to illegal blasting and suggest remedial measures. The State PCB will be the nodal agency for coordination and compliance.
5. Factual and Action taken Report may be submitted within one month by e-mail at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF..."
5. In compliance of order dated 01.08.2023, report of the Joint Committee has been filed vide email dated 08.09.2023. The relevant part of the report is reproduced below:-
"2. In compliance of direction issued by Hon'ble National Green Tribunal following members have been nominated for the said O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.5
Joint Committee by the concern departments regarding compliance of above Hon'ble National Green Tribunal order: -
Sr. Name Designation Member
No nominated by
1 Shri Umakant Tripathi ADM(F/R), District District
- Banda Magistrate,
Banda
2 Shri B. P. Yadav Senior Mine Officer Geology and
Mining, Uttar
Pradesh
4 Shri Rajendra Prasad Regional Officer, UPPCB
U.P. Pollution
Control Board,
Banda
3. Hon'ble NGT vide order dated 01.08.2023, the Joint Committee is directed to undertake visits the site and look into the grievances of the applicant, associate the applicant and representative of the concerned project proponents, verify the factual position and take appropriate remedial action by following due course of law and giving opportunity of being heard to the project proponents. It is also directed to Committee to give factual status on compliance by the Project Proponents with EC and CTE/CTO conditions and report about damage caused to the houses of villagers and environment due to illegal blasting and suggest remedial measures.
4. The nominated Joint Committee Members has carried out the field survey on 17.08.2023 and 18.08.2023. During the field visit/ survey, the committee members interacted with the applicant, Mr. Abhishek Shukla and representative of the concerned project proponents of mining lessee and stone crusher.
X x x
13. As per information provided by UPPCB, Banda, the following stone crushers are identified in village- Jarar (Chhaneha Purwa, Raghwapurwa), Tehsil- Naraini, District- Banda. Annexure-2. The issued date of Consent to Establish (CTE) and Consent to Operate (CTO) to stone crushers are given as below: -
S. Name and CO- Product and CTE CTO Status issued by No. address of Ordinate Capacity issued UPPCB stone date by CTO Granted crusher unit UPPCB Issued CTO Date valid up to 1 2 3 3 4 5 6 O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.6
I A.H.V.S. IFRA 25.324488, Stone Grit- 180 MT/I 28.06.2022 05.09.2022 31.08.2026 L.L.P. Gata 80.347927 Hrs No. 1166, Vill-Jarar, Tahsil-
2 Naraini,
Associated 25.328259, Stone Grit- 225 MT/ 24.12.2021 05.03.2022 31.07.2026
Ventures 80.348467 Hrs
Gata No.
1172, 1179
and 1180,
Vill-Jarar,
Naraini,
Banda
3 Peer Baba 25333284, Stone Grit- 225 MT/ 03.01.2022 11.01.2023 31.07.2027
Granite Gata 80363266 Hrs
No. 1798,
Vill- Jarar,
Naraini,
Banda
4 Neelkanth 25.3373912, Stone Grit- 135 MT/ 03.01.2022 27.08.2022 31.07.2026
Granite Gata 80.358105 Hrs
No. 1382,
Vill-Jarar,
Naraini,
Banda
5 Indus Stone 25.3335218, Stone Grit 225MT/ 15.04.2023 under construction
Crusher Pvt. 79.976312 Hrs, Stone dust-25 Ltd. Gata No. MT/ Hrs 1794, VIII-
Jarar, Tahsi I-
Naraini, Banda
14. 05 stone crushers were identified in village- Jarar (Chhaneha Purwa, Raghwapurwa), out of 5 stone crushers 4 stone crushers were found in operation and one stone crusher was found under construction.
15. During committee visit, dust suppression system i.e. water spraying facility on jaw crusher, cone and main conveyer, covering of vibrating screen and conveyor have been found installed on each operational stone crushers.
16. Metal sheet made boundary wall have been found on each stone crusher but strengthening of the boundary wall surround the stone crusher is required.
17. All stone crushers are established beyond the 500 meters distance from the habitant area.
18. All stone crushers have been submitted compliance report along with ambient air quality monitoring report. The air polluting parameters is within prescribed limit.
19. During the committee visit, it was observed that crops was not found affected in nearby agricultural field.
20. As per CMO report, no any patient was found as mentioned illness in complain. Annexure-3.
21. Finding and recommendations:
21.1) The mining department can be asked to restrict the mining activities in those mines wherein the required minimum distance criteria are not meeting. If mining is allowed on allotted near vicinity of habitant, habitant will be relocated to other specific O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.7
place with consultation of nearby villagers/ civil society. 21.2) The mining department can be asked to restrict the mining activities in part of hill where temple is located. If mining is permitted at this place, the temple and habitant will be relocated to other specific place with consultation of nearby villagers/ civil society/priest of temple.
21.3) The mining department can be asked to restrict the mining activities through blasting in those mines who have not taken permission by DGMS for use the blasting and mechanical instrument/machine.
21.4) The mining department can be asked to provision made for construction the main village road by DMF fund. 21.5) UPPCB can be asked to take necessary action against the stone crusher who have not operated the dust suppression system during the operation of stone crusher.
21.6) The project proponent can be asked to maintain the village road near these mining sites.
21.7) The project proponent can be asked for blasting will be done in allowed time duration with one-inch holes and proper safety arrangement after obtaining the valid permission of the DGMS and Department of Mines.
21.8) The project proponent of mining lease and stone crusher can be asked to strictly comply with the conditions prescribed in the Environmental Clearance/ consent/ mining lease allotment letter and submit the status to the concerned authorities regularly."
6. Vide order dated 03.10.2023 this Tribunal impleaded State of Uttar Pradesh through Chief Secretary, Government of Uttar Pradesh; Principal Secretary, Environment, Forest and Climate Change Department, State of Uttar Pradesh; Director, Directorate of Geology and Mining, Uttar Pradesh; Director General of Mines Safety, Directorate General of Mines Safety, Ministry of Labour and Employment, Dhanbad, Jharkhand; Uttar Pradesh State Pollution Control Board; District Magistrate, Banda and all the 21 (twenty one) project proponents and ordered issuance of notices to them with further directions that notices be served on respondents no. 6 to 27 through the District Magistrate, Banda.
7. Vide order dated 08.02.2024 cases against each of the Project Proponents were ordered to be separated and to be separately registered as original applications so that separate proceedings are conducted for O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.8
considering the question of environmental violations, verifying compliance and taking remedial measures against each of the Project Proponents separately.
8. In order to avoid duplicacy of names in the cause titles of the cases so separated, it was directed that in cases so separated name of the Project Proponent be kept at serial no.1 while preparing the memo of parties and names of other respondents be mentioned at serial no. 2 onwards. The Registry was directed to prepare and attach memo of parties accordingly.
9. Accordingly, the cases have been separated and separate O.A. No. 299/2024 has been registered against Project Proponent- M/s A.H.V.S. INFRA LLP.
10. In response to the recommendations made by the Joint Committee in its report District Magistrate, Banda filed report vide email dated 21.11.2023. The relevant part of the report is reproduced as under:-
म संयु जॉच कमे टी की अनुपालनाथ कायवाही का िववरण सं ० िनरी ण आ ा म िदये गये रकम े शन X X X X 21.4 The mining ाम- जरर थत िलंक रोड का िनमाण department can be डी०एम०एफ० फ से कराये जाने हे तु asked to provision माग का सव ण जां च की ितिथ को सिमित made for ारा िकया गया एवं उसे बनाने हे तु ाव construction the main तै यार िकये जाने की कायवाही अिधशाषी village road by DMF अिभय ा, लोक िनमाण िवभाग, ा ीय fund. ख - 2, बाँ दा ारा िकया जाना ि याधीन है ।
21.5 UPPCB can be asked ाम जरर, तहसील- नरै नी, जनपद- बाँ दा म
to take necessary कुल 04 ोन शर इकाई (मैसस
action against the ए०एस०बी०एस इ ा एल०एल०पी० गाटा
stone crusher who नं 0 1066, ाम- जरर, मैसस एसोिसएट
have not operated वे स गाटा नं 0 1172, 1179, 1180, ाम-
the dust suppression जरर, मैसस पीर बाबा ेनाइट गाटा नं ०
system during the 1798, ाम- जरर एवं मैसस नीलकंठ
operation of stone ेनाइट गाटा नं0 1382, ाम जरर)
O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP
through Dharmendra Kumar Tyagi & Ors. & Ors.9
crusher. सं चािलत है , िजनके ारा इकाई के
थापनाथ एवं सं चालनाथ उ० ० दू षण
िनय ण बोड से अनापि माण प एवं
सहमित (जल एवं वायु ) ा िकया गया है ।
ोन शर इकाईयों म सं चालन के दौरान
उड़ने वाली ि या जिनत ड की
रोकथाम हे तु जॉ शर, कोन एवं मैन
क े यर पर वाटर ेियं ग फैिसिलटी की
व था थािपत है । वाइ ेिटं ग ीन एवं
क े यर को कवर िकया गया है । मेटलशीट
की बाउ ी वाल थािपत की गयी है । ड
स ेसन हे तु थािपत पानी िछडकाव की
व था कायरत पायी गयी। मैसस इ स
ोन शर ाईवे ट िलिमटे ड गाटा नं ०
1794, ाम- जरर, तहसील- नरै नी, जनपद-
बाँ दा ोन कशर िनमाणाधीन है , िजसके
ारा इकाई के थापनाथ उ० ० दू षण
िनय ण बोड से अनापि माण प ा
िकया गया है ।
इकाई को ड स े सन व था का
िनयिमत संचालन िकये जाने तथा सहमित
आदे श म अंिकत शत का अनु पालन िकये
जाने हे तु, उ० ० दू षण िनय ण बोड के
प मशः िदनां क 23.08.2023 एवं
िदनां क 14.11.2023 ारा नोिटस े िषत
िकया गया है ।
X X X X
21.8 The projectड स े सन व था का िनयिमत सं चालन
proponent of mining िकये जाने तथा सहमित आदे श म अंिकत
lease and stone शत का अनु पालन िकये जाने हे तु, उ० ०
crusher can be asked दू षण िनय ण बोड, बाँ दा के प मशः
to strictly comply with िदनां क 23.08.2023 एवं िदनां क
the conditions14.11.2023 ारा ाम- जरर थत सम
prescribed in the 04 नग संचािलत ोन कशर इकाई को
Environmental नोिटस ेिषत िकया गया है ।
Clearance consent/
mining lease X X X
allotment letter and
submit the status to
the concerned
authorities regularly.
11. UPSPCB filed response dated 23.11.2023 vide email dated 23.11.2023.
O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
10 The relevant part of the response is reproduced as under:-
"Uttar Pradesh Pollution Control Board response in compliance of order dated 03.10.2023 passed by Hon'ble National Green Tribunal, New Delhi in the matter of O.A. No- 422/2023Abhishek Shukla Vs State of Uttar Pradesh and Others X X X X
3. That it is submitted that as per the report, 05 stone crushers were identified in village- Jarar (Chhaneha Purwa, Raghwapurwa), out of which 4 stone crushers (M/s A.H.V.S. Infra L.L.P. Gata No. 1166, Vill-Jarar, Tahsil- Naraini, Banda, M/s Associated Ventures Gata No. 1172, 1179 and 1180, Vill- Jarar, Naraini, Banda, M/s Peer Baba Granite Gata No. 1798, Vill- Jarar, Naraini, Banda and M/s Neelkanth Granite Gata No. 1382, Vill-Jarar, Naraini, Banda) were found operational and one stone crusher (M/s Indus Stone Crusher Pvt. Ltd. Gata No. 1794, Viii- Jarar, Tahsil- Naraini, Banda) was found under construction.
Dust suppression system i.e. water spraying facility on jaw crusher, cone and main conveyer, covering of vibrating screen and conveyor have been installed in each operational stone crushers. Metal sheet made boundary wall have been made on each operational stone crusher. All stone crushers have been established beyond the 500 meters distance from the habitant area.
All 4 operational stone crushers had obtained the Consent to establishment (CTE) and Consent to Operate (CTO) and one stone crusher which was under construction had obtained Consent to Establish (CTE).
During the inspection by officials of Regional Office, UPPCB, Banda, the dust suppression system i.e. water spraying facility on jaw crusher, cone and main conveyer in each operational stone crusher were found operational. As per Ambient Air Monitoring report, pollution parameter PM 10 was found within prescribed standards. Ambient Air Monitoring report are attached herewith and marked as Annexure- 1. Notices were also issued on 23.08.2023 to each operational stone crusher to maintain and operate the dust suppression system during the operation of the stone crusher and comply the condition of CTO. The copy of notices dated 23.08.2023 and 14.11.2023 are enclosed herewith and marked as Annexure-
2."
12. Reply was filed by Project Proponent- M/s A.H.V.S. INFRA LLP vide email dated 05.01.2024 in O.A. No. 422/2023 titled as Abhishek Shukla Vs. State of U.P. & Ors.
O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
11
13. After separation of the case and registration of present O.A. against Project Proponent- M/s A.H.V.S. INFRA LLP reply has been filed by it vide email dated 16.04.2024. The relevant part of the reply filed by Project Proponent- M/s A.H.V.S. INFRA LLP is reproduced below:-.
"REPLY AFFIDAVIT ON BEHALF OF PROJECT PROPONENT X X X X 1O. That on the basis of aforesaid report dated 28-05-2022 of the forest department and report dated 07-06-2022 of the revenue department the Uttar Pradesh Pollution Control Board, Lucknow vide ref. No.-158842/UPPCB/Banda(UPPCB BRO)/CTE/Banda/2021 dated 28-06-2022 issued the consent to establish for new unit under the provisions of water (Prevention and Control of Pollution) Act 1974 as Air (Prevention and Control of Pollution) Act 1981 as amended in favor of M/s AHVS INFRA, LLP project proponent The project proponent has established the Crusher Unit under the names as per CTE.
The said copy of consent to establish the unit dated 28¬06-2022 is being annexed herewith as Annexure No.1 to this reply affidavit.
11. That after establishment of the plant the Regional Officer of Uttar Pradesh Pollution Control Board, Regional Office, Banda, under the provisions of Sections 25 86 26 of the Water (Prevention 86 Control of Pollution) Act, 1974 and Section 21/22 of the Air (Prevention 86 Control of Pollution) Act, 1981 also issued Consolidated consent to operate vide letter dated 05-09-2022 to the project proponent Hence, the project proponent has obtained all the necessary statuary permissions from various authorities, as required under the provisions of law for running Stone Crusher Plant.
The copy of the consolidated consent to operate dated 05¬09- 2022 is being annexed herewith as Annexure No.2 to this reply affidavit.
12. That the project proponent done the following works for protection of environment of area :-
1- The M/s AHVS INFRA LLP at Gata no. 1166 Village Jarar, tehsil-Naraini, District-Banda (UP) is under operation. 2- The consolidate consent to operate and authorization hereinafter referred to as the CCA (Consolidated Consent 86 authorization) (Fresh) under Section-25 of the Water (Prevention 86 control of Pollution) Act, 1974 and under Section-21 of the Air (Prevention 86 control of Pollution) Act, 1981 vide letter no 161504/UPPCB/Banda/UPPCBRO)/CTO/both/Ban da/2022 dated 05-09-2022 valid till 31-08-2026 has from received and are complying all the conditions mentioned in the consent to operate.
3- Complying with the direction of the Central Pollution Board O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
12 under Environment (Protection) Act, 1986 for the periodic operation and maintenance of the dust suppression system for stone crusher unit to avoid the adverse impact on the surrounding environment.
4- Operating and maintaining the air pollution control system as per the guideline of UP Pollution Control Board issued vide letter no.H71497/C-3/Nodal Stone Crusher-163/22 dated 10-02-2022.
13. That in the compliance of the UP Pollution control Board guidelines for Stone Crusher Unit the following action have been taken by the project proponent for air pollution control measures and dust suppression system.
i) Cover with closed metal sheet enclosures on dust emitting points i.e., the crusher including their discharge points, screens, and the transfer points of belt conveyors have been installed.
Covering of all belt conveyors to avoid the process emission i.e., dust have been installed.
ii) Adequate facility of spraying water on all dust generation sources, land inside the industry premises to avoid the dust spreading in the air have been provided. (Water networking and water tanker provided)
iii) Metaled/Cement Concrete Road of inside the unit have been constructed.
iv) The 5.0 meters high wind breaking wall around the stone crusher premises have been installed.
Wind breaking wall 1.0 meter high from highest belt conveyors with minimum 8.0 mm thick G.I. sheet/ other barricading arrangement tight with nut bolts.
v) It is being ensured regularly that height of stored material (raw material/product) below the 1.5 meter of wind breaking wall.
vi) Green belt developed around the stone crusher periphery. Green belt of suitable varieties of trees to arrest the dust in 33% area of the total land all along the boundary of the unit premises have been insured.
vii) SPM standard as prescribed in Environment (Protection) Act, 1986 is being achieved.
viii) The installation, maintenance and operation of control system of dust and sound are being done on our own cost.
ix) The stock license has been obtained from District Mining Officer Banda (UP).
14. That the project proponent also submitted report of compliance of condition mentioned in the consolidated consent to operate and authorization hereinafter referred to as the CCA (Consolidated Consent & authorization) (Fresh) under Section-25 of the Water (Prevention & control of Pollution) Act, 1974 and under Section-21 of the Air (Prevention & control of Pollution) Act, 1981. Vide letter dated 05-08-2022 to the Regional Officer, UP Pollution Control Board, Banda (UP) Pin-210001 and The Chief Environmental Officer (Circle-2), UP Pollution Control Board, Lucknow (UP) Pin- 226010.
The copy of the compliance report dated 05-08-2023 is being annexed herewith as Annexure No.3 to this reply affidavit
15. That the project proponent, namely AHVS INFRA LLP, C-2/37, O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
13 Vikas Market, Kamla Nagar, Agra is registered firm under the provisions of LLP Rules 2009, by the Government of India, Ministry of Corporate Affairs LLP and its Identification Number AAN-1308 dated 02-07-2021 and till date there has been no complaint from any local inhabitant regarding pollution created in water or air by the project proponent, and this original application has been filed before this Hon'ble Tribunal for the first time, and after perusal of this application, the project proponent has not found any specific grievance of the applicant in operation of the stone crusher plant run by the project proponent.
16. That in view of aforesaid averment, it is evident that the project proponent has followed all the norms and guidelines issued by the authorities for running of the stone crusher plant, and the premises of the stone crusher are fully covered by wind- breaking wall having height of 12 feet and DGMS interference does not arise."
14. None has appeared for the applicant in the course of hearing of the case despite having been informed by the Registry about the dates of hearing fixed in the case.
15. We have heard learned Counsel for the respondents and gone through the material on record.
16. Stone crushing sector is an important industrial sector engaged in producing crushed stone of various sizes (40 mm.20 mm.10 mm. crushed sand, stone dust etc) depending upon the requirement which acts as raw material for various construction activities. Stone crushing operation releases a substantial amount of fugitive dust, which not only pollute the environment, but also pose a health hazards to the workers and the surrounding population. The growth in infrastructure is leading to increase in demand of raw materials, thereby resulting in the need to set up new stone crushing units or increase production from existing units. This poses a challenge to maintain the ambient air quality, which is possible if environmental guidelines predetermined by the industry concerned are followed. (See 'Introduction' in 'Environment Guidelines for Stone Crushing Units' issued by CPCB in July 2023). O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
14
17. The UPPCB has issued environmental guidelines for Stone Crushing Units vide letter dated 10.02.2022. The guidelines read as under:-
"1. रा ीय/रा माग की सड़क के म से कम से कम 250 मीटर तथा अ माग (मु िजला माग/अ िजला माग) की सड़क के म से कम से कम 100 मीटर दू र इकाई को थािपत िकया जाएगा।
2. आबादी/सावजिनक थल / शै िणक सं थान/अ ताल / धािमक थल से ू नतम दू री 500 मीटर रखी जाए। इकाई से 500 मीटर की ि ा म थत ूनतम 20 प े अथवा क े मकानों को ही आबादी माना जाएगा।
3. भारतीय रे ल की भू िम सीमा से इकाई की दू री कम से कम 150 मीटर रखी जाए।
4. इकाई की आम के बगीचे/ िमि त फलों (आम और अ ) बगीचों (िजसम कम से कम 100 फलदार वृ हो) संयु नसरी के िकनारे से दू रयां ेक दशा म 500 मीटर से कम नहीं होंगी। उ खत दू रयां फल के कार िजसका एकल अथवा सामू िहक े फल 25 एकड़ से कम न हो पर िनरपे प से लागू होंगी।
5. ोन शर की थापना हे तु इस गाइडलाइन के उपरो म सं ा-1, 2, 3 एवं 4 पर उ खत त ों की दू रयों के संबंध म राज िवभाग, उ. . के संबंिधत े के कम से कम तहसीलदार र के अिधकारी से थल के भू- ािम के ि कोण से न े का स ापन कराते ए सव, पैमाईश, वै ािनक तरीकों (यथा जी. पी.एरा./गूगल मानिच आिद िविधयों) ारा दू रयों का स ापन े ीय कायालय के र से कराया जाए तथा इस कार स ािपत मािणक दू री माण प ही मा होगा।
6. मा० सव ायालय ारा रट यािचका सं ा-I.A. No.- 1598-1600 in W.P.C 202 of 1995 म िदनां क - 04.08.2006 को पा रत आदे श के अनु सार रा ीय उ ान एवं अ ािण िवहार तथा वन े से 1.0 िक.मी. की दू री को Safety Zone माना गया है व इस Safety Zone के अ र इकाई की थापना ितव त है । इस संबंध म वन िवभाग ारा लगाया गया ितब लागू होगा।
7. भारत सरकार के प िदनां क 02.12.2009 ारा इको से िटव जोन घोिषत करने संबंधी गाइडलाइन अथवा उ. . रा म या उ. . रा से सटे रा ों म वन े एवं अ ार को इको से िटय जोन घोिषत िकये जाने की दशा म तथा उ इको से िटव जोन का कुछ िह ा उ. . रा की सीमा म आता है तो रा ीय वन े एवं अ ार के ितब ों का अ रशः अनु पालन इकाई ारा िकया जाएगा।
8. इस गाइडलाइन के उपरो म सं ा 6 एवं 7 पर उ खत त ों की दू रयों के संबंध म भागीय वनािधकारी से सव, पैमाईश, वै ािनक तरीकों (यथा जी.पी.एस. / गूगल मानिच आिद िविधयों) ारा दू रयों का स ापन करते ए मािणक दू री माण प ही मा होंगे एवं वन िवभाग के सुसंगत ितब लागू होंगे।
9. इकाई नदी जोन ए रया से कम से कम 500 मीटर दू र होना चािहए, िजससे इकाईयों ारा खिनज अवैध प से ा कर अथवा अवैध खनन कर उपयोग िकये जाने की संभावना न हो। इसका स ापन िसंचाई एवं जल संसाधन िवभाग के ािधकृत अिधकारी ारा िकया जाएगा।
10. इकाई म मु ा एवं मशीनरी चार दीवारी से ूनतम 30 मीटर दू र थािपत करना, वायु दू षण िनयं ण हे तु िनयमानु सार उपयु व था, क े माल एवं उ ाद के भ ारण करने के िलये पया भू िम की व था आव क होगी। ा को थािपत करने के िलये ू नतम 1.0 है े यर भू िम आव क होगी।
11. इकाई की थापना हे तु पयावरणीय ि से थापना हे तु सहमित (CTE) से पूव ािवत इकाई को क े माल की उपल ता के संबंध म खनन िवभाग के स म अिधकारी से अनापि / ीयरे ा कर, ु त करना अिनवाय होगा।
12. धूल के कणों का उ जन रोकने की िविध (Dust Extractors) या धूल के कणों को हवा म उड़ने से रोक की िविध (Water Sprinklers) एवं यथास व कवड करने की व था इकाई ारा की जाएगी।
13. इकाई के अंदर के सभी माग प े (Metalled/Cement Concrete) करने होंगे। O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.15
14. इकाई की सीमा के अंदर स ू ण े म धूल को हटाने की व था तथा भू िम पर पानी का िनयिमत िछड़काव िकये जाने की व था करनी होगी, िजससे धूल के कण हवा म न उड़ सक।
15. इकाई के चारों तरफ कम से कम 33 ितशत भू -भाग पर धूल कणों को रोकने वाली जाितयों के पेड़ की ह रत प ी का िवकास कर उसको संरि त करना होगा एवं इसके संबंध म ले आउट ान बोड म जमा करना होगा तथा ह रत पि का का िवकास करने की कायवाही थापनाथ सहमित ा करने के उपरा 6 माह म पूरी करनी होगी।
16. धूल एवं िन दू षण के िनयं ण म उपयोग होने वाली िविधयों एवं उपकरण इकाई मािलक ारा अपने यं के खच पर थािपत करने होंगे। धूल एवं िन दू षण के िनयं ण िविधयों को इकाई म अनवरत कायरत रखने की िज ेदारी इकाई ामी की होगी।
17. ऐसे ोन शर इकाईयों, जो िक नवीन गाइडलाइन के लागू होने के उपरा थािपत की जायगी, उनके ारा उ ोग प रसर के चारों ओर लघु े णी के ोन शर ईकाईयो हे तू ू नतम 5 मीटर ऊंची तथा म ग एवं बृ हद े णी की ोन शर ईकाईयों हे तु ू नतम 6 मीटर ऊंची िव ेिकंगवाल का िनमाण िकया जाना अिनवाय होगा। िव ेिकंग बाल सबसे ऊंची क े यर बे से ू नतम 1 मीटर ऊंची होगी। िव ेिकंग वाल के पम जी.आई.शीट/अ बै रकेिटं ग व था के साथ नटबो से टाइट ू नतम 08 एम.एम. मोटी टीन की चादर ही मा होगी।
18. िक ी भी थान पर भ ा रत पदाथ (क ा माल/उ ािदत माल) की अिधकतम ऊंचाई िव ेिकंग वाल की ऊंचाई से 1.5 मीटर कम रखा जाना सुिनि त िकया जाएगा।
19. इस गाईडलाइन के लागू होने के पूव से थािपत इकाई िजसे िवगत वष म रा बोड से थापनाथ अथवा संचालनाथ सहमित ा थी, पर ु वह इस गाईडलाइन के अनु सार मानकों के अनु प न हो, उसे मानक के अनु प थल पर थाना रण (िश ) िकये जाने हे तु अिधकतम 2 वष की छूट रहे गी।
पर ु ऐसी इकाई जो इस गाईडलाइन के अनु प नहीं है एवं उसे िवगत वष म रा बोड से थापनाथ अथवा संचालनाथ सहमित ा नहीं थी को त ाल भाव से ब कराया जाएगा।
नोटः - इस गाईडलाइन म विणत दू रयों का आं कलन ए रयल िड े ारा िकया जाएगा।
18. The CPCB has issued Environmental Guidelines for Stone Crushing units in July 2023 enumerating the following Environmental Guidelines for Stone Crushing Units:-
"5.0 Environmental Guidelines for Stone Crushing Units The stone crushing units should adopt following environmental guidelines to prevent/suppress fugitive dust emissions from their operation:
Source of emission Measures to be Taken
Unloading of raw Water sprinkling with adequately
material for designed nozzle which produce tiny
storage droplets of water should be
provided during raw materials unloading O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
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Unloading of raw Three sides and top should be covered
material into and one side may be kept open for
hopper vehicular movement.
Water sprinklers should be provided on
approach roads.
Primary Crushing/ Crusher should be completely enclosed
Jaw Crusher by GI/MS sheets on top and at least
three sides completely from the ground
level. One side should have provision of
movable sheet/door for
movement/maintenance.
Primary crushers/jaw crushers should be covered with tarpaulin/cotton cloth/suitable materials to contain fugitive dust emissions (Figure-1) Water sprinkler system with adequately designed nozzle which produce tiny droplets of water should be provided at primary crusher/jaw crusher so that fugitive emissions are contained and amount of water sprayed should be optimized.
Secondary Crusher should be completely enclosed Crushing by GI/MS sheets on top and at least three sides completely from the ground level. One side should have provision of movable sheet/door for movement/ maintenance.
Dry extraction cum bag filter followed by cyclone to be provided for control of emissions Screening Crusher should be completely enclosed by GI/MS sheets on top and at least three sides completely from the ground level. One side should have provision of movable sheet/door for movement/ maintenance. Door to be kept closed during operation.
Flexible covers where conveyors pass through the screen house should be installed at entries and exits of conveyors to screen house.
Dust extraction system connected with bag filter to be provided.
Provision of water mist sprinkling systems with adequately designed nozzle which produce tiny droplets of water should be made at inlet/outlet of screens.
O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.17
Tertiary Crushing Crusher should be completely enclosed by GI/MS sheets on top and at least three sides completely from the ground level. One side should have provision of movable sheet/door for movement/ maintenance. Dust extraction system connected with bag filter to be provided.
Provision of water mist sprinkling system should be made with adequately designed nozzle which produce tiny droplets of water Conveyor Belts Conveyor belts should be properly covered from node to node with a thick sheet of suitable material along with water sprinkling system with adequately designed nozzle which produce tiny droplets of water.
Discharge Points Flexible Telescopic chute from top of discharge point to the ground level should be provided (Figure-2 & Figure-2(a)).
Product Storage Properly designed telescopic chute of adequate length of suitable material should be provided at ends of conveyor so that dust generated from this section is contained at source.
All open stockpiles for aggregates of size above 5 mm should be kept sufficiently wet by water spraying.
Stockpiles of aggregates of 5 mm size or less should be covered to ensure that same is not carried away (or whipped out) by wind.
5.1 General Measures i. Wind breaking wall: GI/MS/brick wall should be provided along the periphery of crusher. Height of the wall should be 3-ft more than the highest node of the crusher. ii. Roads: Metaled/concrete roads should be provided within the premises. Ramps and the entire ground area inside the premises should also be metaled.
iii. Housekeeping: To curb the air pollution in the crusher premises, arrangement of rotating water sprinkling system/fogger/Anti- smog gun should be provided. Water sprinklers should have adequately designed nozzle which produce tiny droplets of water, as such system is more effective in dust control with significant reduction in consumption of water. Fine dust accumulated and bag filters in the crushing area should be cleaned at regular O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.18
intervals and the collected dust should be stored in sacks for further sale or disposal.
iv. Plantation: 2-3 rows of tall trees should be planted around the periphery of crusher.
v. Housing should be open for movement of mechanical drivers, conveyor belts, etc. should be sealed properly with flexible rubber flaps.
vi.Name of the unit, contact details of the owner and address of the unit, plant capacity and date of issue of CTE/CTO from SPCBs/PCCs should be displayed on the display board at the entrance.
vii. Transportation: Vehicles carrying any kind of material should be completely covered.
viii. Regular wetting of roads should be done to suppress dust within the premises to control dust emission re-suspension. ix. Water consumption and handling: Unit should provide settling tanks of appropriate size and recycle & reuse of the water in process. Crusher should provide a water storage tank with adequate capacity. In case of use of groundwater, stone crushing unit should obtain permission to extract groundwater from the Central Ground Water Authority (CGWA)/Ground Water Department (GWD) of the State/UT. Unit should maintain proper log book of consumption of fresh water. Depending on availability, efforts may be made to use STP treated water instead groundwater to control emissions from process activities.
19. The CPCB has also laid down the regulatory/monitoring mechanism for Stone Crushing Units which reads as under:-
"6.0 Regulatory/Monitoring Mechanism for Stone Crushing Unit i. Stone crushing unit should obtain Consent to Establish (CTE) and Consent to Operate (CTO) from the concerned SPCBs/PCCs.
ii. Unit while applying for CTO/renewal of consent, should upload the duly filled checklist attached at Annexure-1 along with digitally tagged photographs and videos of the crushing unit to ensure compliance of the conditions mentioned in the guidelines. SPCBs/PCCs should digitally verify the said conditions before issuance of CTE/CTO/renewal of consent. iii. CCTV/PTZ cameras should be installed at the entrance and all corners of the premises of the unit covering entire area with minimum of 30 days data storage.
iii. Stone crushing unit shall comply with emission norms prescribed under the Environment (Protection) Rules, 1986 and conditions laid down in CTO by concerned SPCB/PCC. v. Online/manual ambient air monitoring systems to be installed in crusher zone as per CPCB/SPCB guidelines - in upwind and downwind directions.
vi. Stone crushing unit should develop green belt as per the O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
19 plan approved by concerned Department of the State/UT. vii. Local authorities should associate with stone crusher associations for the construction of metalled road in the entire crusher zone.
viii. A District Level Committee should be constituted under chairmanship of District Magistrate/Deputy Commissioner so that surprise inspections for surveillance of stone crushing units located under their jurisdiction can be carried out on regular basis.
ix. Health survey of workers should be carried out by the stone crusher on half-yearly basis.
x. New Crushers should be allowed to operate only in dedicated crusher zones as per the siting policies of SPCBs/PCCs.
xi. Stone crusher unit should be operated only during day time (i.e. 6.00 AM to 10.00 PM) to avoid inconvenience to the nearby residents due to ambient noise.
20. The CPCB has also prepared format/checklist for use by SPCBs/PCCs for verifying compliance by the concerned Project Proponent for issuance of CTE & CTO.
21. Grievances of the applicant in respect of the Stone Crushers are that (i) stone crushers are being operated day and night; (ii) the stone crushers do not have any boundary wall; (iii) there is no sprinkling of water during operation thereof and (iv) the stone crushers are causing dust and noise pollution due to which the residents are suffering from Asthma and other diseases.
22. The Joint Committee constituted by this Tribunal vide order dated 01.08.2023 mentioned in its report dated 30.08.2023 sent vide email dated 08.09.2023 that as per information provided by UPSPCB, Banda four Stone Crushers (i) M/s. A.H.V.S. IFRA L.L.P. Gata No. 1166, Vill-Jarar, Tahsil- Naraini, Banda; (ii) M/s. Associated Ventures Gata No. 1172, 1179 and 1180, Vill-Jarar, Naraini, Banda; (iii) M/s. Peer Baba, Granite Gata No. 1798, Vill- Jarar, Naraini, Banda and (iv) M/s. Neelkanth Granite Gata No. 1382, Vill- Jarar, Naraini, Banda have been established and are operational after O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
20 obtaining CTE and CTO from UPSPCB and one Stone Crusher (v) M/s. Indus Stone Crusher Pvt. Ltd. Gata No. 1794, Vill- Jarar, Tahsil- Naraini, Banda is under construction in terms of CTE obtained from UPSPCB as mentioned in the report.
23. In its report the Joint Committee has mentioned that during its visit, the Joint Committee found that dust suppression system i.e. water spraying facility on jaw crusher, cone and main conveyer, covering of vibrating screen and conveyor have been installed on each operational stone crushers. Metal sheet made boundary wall has been made by each stone crusher but strengthening of the boundary wall surrounding the stone crusher is required. All stone crushers are established beyond the 500 meters distance from the habitant area. All (operational) stone crushers have submitted compliance report along with ambient air quality monitoring reports. The air polluting parameters are within prescribed limits. The Joint Committee has also mentioned in its report that crops were not found affected in nearby agricultural fields and as per CMO report there was no patient suffering from ailments as mentioned by the applicant. In its report the Joint Committee has recommended that the mining department can be asked to make provision for construction of the main village road by DMF fund; UPSPCB can be asked to take necessary action against the stone crusher who have not operated the dust suppression system during the operation of stone crusher and the project proponent of stone crusher can be asked to strictly comply with the conditions prescribed in the consent letter and submit the status to the concerned authorities regularly.
24. However, it may be observed here that the Joint Committee did not look into the aspect of compliance with consent conditions and the UPSPCB and the O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
21 CPCB Environmental Guidelines for Stone Crushing Units by the four operational stone crushers and one stone crusher under construction to the extent of applicability of the same. The Joint Committee also did not look into the aspect of raising of green belt. The Joint Committee made general and vague observations regarding compliance by the Stone Crushers while making recommendations at the same time in terms which imply material non- compliance by the Stone Crushers.
25. In their responses the District Magistrate, Banda and UPSPCB have also not specifically addressed the grievances raised by the applicant.
26. In its replies Project Proponent- M/s A.H.V.S. INFRA LLP has made submissions regarding compliance with consent conditions and environmental norms. Copy of compliance report submitted to UPSPCB has also been enclosed with the reply filed vide email dated 16.04.2024. However, no photographs have been enclosed with the replies.
27. In these facts and circumstances, the grievances of the applicant can be appropriately redressed by issuance of appropriate directions to the Project Proponent- M/s A.H.V.S. INFRA LLP and UPSPCB.
28. Accordingly, the present original application is disposed of with the following directions:-
(i) Project Proponent- M/s A.H.V.S. INFRA LLP is directed to ensure that
(a) stone crusher is run in strict compliance with the consent conditions imposed by UPSPCB and Environmental Guidelines for Stone Crushing Units issued by UPSPCB and CPCB with respect to all material aspects, wind breaking wall, roads, housekeeping, plantation, transportation, timings of operation and regular wetting of roads etc.;
O.A. No. 299/2024 Abhishek Shukla Vs. M/s A.H.V.S. INFRA LLP through Dharmendra Kumar Tyagi & Ors. & Ors.
22
(b) CCTV/PTZ cameras are installed at the entrance and all corners of the premises of the unit covering entire area with minimum of 30 days data storage;
(c) ambient air monitoring system is installed/updated as per the UPSPCB/CPCB guidelines; and
(d) green belt is developed strictly as per the consent conditions imposed by UPSPCB.
Compliance status report in this regard with photographs be submitted by the Project Proponent- M/s A.H.V.S. INFRA LLP to UPSPCB within three months.
(ii) UPSPCB is directed to verify compliance status of the Project Proponent-
M/s A.H.V.S. INFRA LLP within one month of submission of compliance status report by the Project Proponent and take remedial action, if so required, on the basis thereof. UPSPCB is also directed to even thereafter periodically inspect the stone crusher of the Project Proponent- M/s A.H.V.S. INFRA LLP at such intervals as considered appropriate, verify the compliance status and take appropriate remedial action on the basis of such verification of compliance status.
29. A copy of this order be sent by email to the applicant for information and all the respondents for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM April, 26th, 2024 Ag